Section 2(1) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007
(1)In these rules, unless the context otherwise requires:(i)"Act" means The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983. (Andhra Pradesh Act No: 5 of 1983).(ii)"Admission and Fee Regulatory Committee", here in after called as AFRC means the Committee constituted by the Government for regulating the admissions and fixation of fees to be charged from candidates seeking admission into Private Un-Aided Minority and Non-Minority Professional Institutions.(iii)"Association of colleges" means the Association of private Unaided Law Colleges formed for the purpose of conducting Law Common Entrance Test referred to in clause (xi) below and recognized by the Andhra Pradesh State Council of Higher Education consisting of representatives of Management of the Private Unaided Law Colleges offering Post Graduate Law courses for which the eligibility criteria is as mentioned in Rule 3.(iv)"Chairperson" means the Vice-Chancellor of any University in the State nominated by the Chairman of the Andhra Pradesh State Council of Higher Education for each academic year for conducting and discharging the functions as specified relating to Post Graduate Law Common Entrance Test (PGLCET) held by the State agency. He/she shall also be the Chairperson of the Post Graduate Law Common Entrance Test Committee.(v)"Committee of PGLCET" means the committee empowered to discharge the functions as specified in these rules relating to the conduct of common Entrance Test for admission into Post Graduate Law courses.(vi)"Committee of PGLCET-AC" means the committee empowered by the Association of Private Un-Aided colleges to conduct Post Graduate Law Common Entrance Test for Association of Colleges (PGLCET-AC) for admission into Post Graduate Law Courses and to prepare the merit lists of candidates as per the marks obtained in the above test.(vii)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(viii)"Convenor" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairperson for conducting the Post Graduate Law Common Entrance Test and performing such other functions relating to the said test as entrusted to him by the Competent Authority.(ix)"Government" means the "State Government of Andhra Pradesh".(x)"Post Graduate Law Courses Common Entrance Test" (here in after called PGLCET) means Test conducted for assigning ranks by merit to the candidates which will be the basis for admission into Post Graduate Law Courses.(xi)"Post Graduate Law Courses Common Entrance Test of Association of colleges" herein after called (PGLCET-AC) means the Test conducted by Association of Private Un-Aided colleges for assigning merit ranking to candidates which shall be the basis for admission of candidates in to the said colleges in the State offering Post Graduate Law Courses.(xii)"Qualified Candidate" means the candidate who has appeared for the PGLCET/PGLCET-AC and has been assigned rank in the common merit lists and has the eligibility as per the criteria laid down under Rule 3.(xiii)"Qualified Examination" means the examination of the minimum qualification prescribed for appearance or passing with requisite percentage of which entitles one to seek admission into relevant courses as laid down under Rule 3.(xiv)"State Council" means The Andhra Pradesh State Council of Higher Education constituted under the provision of Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988).(xv)"University" means the University concerned in which the particular courses are offered.
